T. Jayakrushna Patra vs State Of Orissa
2023 Latest Caselaw 480 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No.289 of 2022
        T. Jayakrushna Patra                ....         Appellant
                                       Mr. Ramani Kanta Pattanaik.
                                 -versus-
        State of Orissa                   ....          Respondent
                                             Mr. S.K. Nayak, AGA



                 CORAM:
                 MR. JUSTICE D. DASH
                 DR. JUSTICE S.K. PANIGRAHI
                                 ORDER

Order                           13.01.2023
No.                         I.A. No.52 of 2023

3. 1. This matter is taken up through hybrid arrangement

(virtual / physical) mode.

2. The Appellant (T. Jayakrushna Patra) by filing this

application under Section 389 of the Cr.P.C. has prayed

for suspension of execution of sentence imposed upon

him in S.T. Case No.145 of 2016 by the learned Additional

Sessions Judge, Bhanjanagar and his release on bail

pending disposal of this Appeal.

2. Heard learned Counsel for the Appellant and learned

Additional Government Advocate for the State.

3. Considering the submissions made and on going

through the impugned judgment of conviction and;

// 2 //

further keeping in view the fact that the Appellant was on

bail during trial by this Court vide order dated 30.07.2019

passed in BLAPL No.3037 of 2019 and the fact that the

Appeal is not likely to be heard and disposed of early, We

are inclined to direct that further execution of sentence

imposed upon this Appellant (T. Jayakrushna Patra) in

S.T. Case No.145 of 2016 by the learned Additional

Sessions Judge, Bhanjanagar shall remain suspended in

releasing the Appellant on bail pending disposal of this

Appeal.

4. Accordingly, it is directed that the Appellant

(T. Jayakrushna Patra) be released on bail in the aforesaid

case pending disposal of this Appeal on such terms and

conditions as deemed just and proper by the Trial Court

with further condition that the Appellant shall positively

surrender before the Trial Court as and when so required.

5. The I.A. is, accordingly, disposed of.

.                                               (D. Dash)
                                                  Judge




                                           (Dr. S.K. Panigrahi)
                                                   Judge

                                          // 3 //




             I.A. No.53 of 2023
4.          1. Heard.

2. There shall be stay realization of fine pending disposal

of this Appeal.

3. The I.A. is, accordingly, disposed of.

       .                                                (D. Dash)
                                                          Judge




                                                   (Dr. S.K. Panigrahi)
                                                           Judge
             CRLA No.289 of 2022

5. 1. List this matter for hearing in the week commencing 8th

May, 2023.

2. Urgent certified copy of this order be granted on

proper application.

       .                                                (D. Dash)
                                                          Judge




                                                   (Dr. S.K. Panigrahi)
                                                           Judge


B.Jhankar